Maharashtra Industrial ... vs Shri. Vikas Narayan Raikar And ...
2021 Latest Caselaw 6227 Bom

                                            1         14-CAF 297-2020 in FAST 21831-19.odt


                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            CIVIL APPELLATE JURISDICTION
                          CIVIL APPLICATION NO.297 OF 2020
                                             IN
                     FIRST APPEAL (STAMP) NO.21831 OF 2019


Maharashtra Industrial Development ]
Corporation                        ]                ... Applicant/Appellant

           Versus

Vikas Narayan Raykar & Anr.                     ]   ... Respondents


Mr. Kunal Damle a/w Mr. Ashish Gabhale i/b M/s. Jay & Co. Applicant /
Appellant.
Mr. Keshav Borhade for Respondents.


                                    CORAM :- PRITHVIRAJ K. CHAVAN, J.

DATE :- 07 APRIL, 2021 (THROUGH VIDEO CONFERENCING)

P. C. :-

1. Heard Mr. Damle, learned Counsel for the Applicant /

Appellant. He seeks stay to the execution and implementation of the

Judgment and Award passed by the learned Joint Civil Judge, Senior

Division, Alibag, in L.A.R. No.29/2001 with an undertaking that the

entire amount of Award up-to-date with interest will be deposited in the

executing Court within one week from today.

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                                         2          14-CAF 297-2020 in FAST 21831-19.odt

2. As such, there shall be ad-interim relief in terms of prayer

clause (a) of the Application.

"a. Pending the hearing and final disposal of the present First Appeal, the execution and implementation of the judgment dated 1/11/2017 be stayed."

3. If the Appellant fails to deposit the amount as above, the ad-

interim relief shall stand vacated without further reference to the Court.

4. After depositing the amount, liberty to the Claimant /

Respondent to seek withdrawal by moving appropriate application.

                                                (PRITHVIRAJ K. CHAVAN, J.)




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